BESLIN Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure-D order passed by the Judicial First Class Magistrate Court, Kakkanad (for short 'the court below') in Crl.M.P.No.1093 of 2022 in C.C.No.1625 of 2019 is under challenge in this Crl.M.C.

(2.) The petitioner is the accused No.1. The offences alleged against him are punishable under Sec. 153 of IPC, Sec. 120(O) of KP Act and Ss. 67, 67A, 84C of IT Act. The petitioner was granted bail during the crime stage and he is on bail. The petitioner is employed at Saudi Arabia. He filed an application before the court below as Crl.M.P.No.1093 of 2022 for renewing his passport, since the validity of his passport would expire on 26/12/2022. The application has been filed for the reason that he needs a passport with a validity of three years so as to renew his visa. The court below, as per the impugned order, granted permission to renew the passport for a period of one year. According to the petitioner, the passport has to be renewed at least for a period of three years. It is in these circumstances, he has come up before this Court.

(3.) The learned counsel for the petitioner submits that the petitioner is now in India.